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P&H HC: Variations in Facts by Witness is Natural in Depositions - (14 Jul 2020)

CRIMINAL

Punjab and Haryana High Court has asserted that in a criminal case, "one cannot be expected to have an eidetic/photographic memory" and that "slight changes in the facts or alleged improvements are bound to happen, being natural".

Tags : PUNJAB AND HARYANA HIGH COURT   VARIATIONS IN FACTS BY WITNESS  

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